Section 12(1)(b) in The Kerala Value Added Tax Act, 2003

[Cites 0, Cited by 1] [Section 12(1)] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(1)(b) in The Kerala Value Added Tax Act, 2003

(b)the tax paid under section 3 of the Tax on Entry of Goods into Local Areas Act, 1994 (15 of 1994) on the import of any goods, other than those included in the fourth schedule; where such goods are intended for resale or for use in the manufacture of taxable goods or for use in the execution of works contract or for use as containers or packing materials for the packing of taxable goods in the state:

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State of Kerala - Subsection

Section 12(1)(b) in The Kerala Value Added Tax Act, 2003